Section 465(2)(e) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 465(2)] [Section 465] [Entire Act]

Union of India - Subsection

Section 465(2)(e) in The Income Tax Act, 2025

(e)furnish the return of income as required under section 263(1)(a)(iii) or (iv) or to furnish it within the time allowed and, in the manner, required under sections 263(1) and (2); or

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Union of India - Subsection

Section 465(2)(e) in The Income Tax Act, 2025